Section 12 in The Goa, Daman and Diu Habitual Offenders Act, 1976
12. Power to cancel or alter restrictions of movements.—
The Government may, by order, cancel any order made under section 11, or alter any area specified in an order under that section:Provided that before making such order, the Government shall consider the matters referred to in sub-section (2) of section 11 in so far as they may be applicable.
